INDU DEVI Vs. NAVEEN KUMAR

JUDGEMENT

(1.) Despite service, none came present on behalf of the sole respondent,however, this Court solely with a view that respondent does not remain unrepresented repeatedly passed over the matter, but since none has come present, this Court has no option, but to proceed him against exparte.

(2.) By way of instant petition filed under Sec. 24 of the Code of Civil Procedure, prayer has been made on behalf of the petitioner for transfer of case No.66-S/30/17, titled as Naveen Kumar versus Smt. Indu Devi, pending in the Court of learned Additional District Judge (II), Shimla to the Court of learned District Judge, Sirmour at Nahan, H.P., Circuit Court at Paonta Sahib.

(3.) The marriage between the petitioner and the respondent was solemnized on 3.5.2013 at village Bhaila, Post Office Negheta, Tehsil Paonta Sahib, District Sirmour, Himachal Pradesh, but fact remains that they were unable to live together on account of certain differences and as such, petitioner left her matrimonial house and started living with her father at village Bhaila, Post Office, Negheta, Tehsil Paonta Sahib, District Sirmour, H.P.